Suresh Mahto vs State Of Jharkhand
2026 Latest Caselaw 1076 Jhar

Jharkhand High Court

Suresh Mahto vs State Of Jharkhand on 12 February, 2026

Author: Deepak Roshan

Bench: Deepak Roshan

                                                                           2026:JHHC:3820



                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                     W.P.(S). No. 3564 of 2010
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1. Suresh Mahto, son of Shri Shankar Mahto, resident of Bhubneshwari Residency, Flat No. 405, Mahendra Nagar, P.O. & P.S. Bartand, Dhanbad.

2. Babu Lal Rajak, son of Sri Mahendra Rajak, resident of village Salona, Bheriyahin, P.O. Singar, P.S. Kanti, District Muzaffarpur (Bihar).

3. Ram Kishore Mehra, son of late Gulabi Mehra, resident of Village Laugain, P.O. Latauna, P.S. Pathargama, District Godda.

...... Petitioners Versus

1. State of Jharkhand.

2. Principal Secretary, Commercial Taxes, Government of Jharkhand, Project Bhawan, H.E.C. Compound, P.O. and P.S. Dhurwa, Ranchi.

3. Secretary, Personnel, Administrative Reform and Rajbhasha Department, Government of Jharkhand, Project Bhawan, H.E.C. Campus, P.O. and P.S. Dhurwa, Ranchi.

4. Chairman, Departmental Promotion Committee-cum-Member, Board of Revenue, Jharkhand, HEC Campus, CTI Building, P.O. and P.S. Dhurwa, Ranchi. ...... Respondents

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CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

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               For the Petitioner s      :     Mr. Aman Dayal Singh, Advocate
               For the State             :     Sr.SC-II
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10/ 12.02.2026        Learned counsel for the petitioners seeks permission to

withdraw this writ application as the same has become infructuous.

2. There is no objection from the respondents

3. Accordingly, the instant application is dismissed as withdrawn.

4. Pending I.A(s)., if any, also stand closed.

(Deepak Roshan, J.) 12th February, 2026 Kunal/-

Uploaded on 13/02/2026